Jammu & Kashmir High Court
Neha Aayush Parwani vs Ut Of J&K And Another on 26 July, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Sr. No. 58
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 319/2020
CrlM No. 1162/2020
In
CRM(M) No. 346/2020
CrlM No. 1281/2020
Neha Aayush Parwani ....Petitioner/Appellant(s)
Through :- None.
V/s
UT of J&K and another ....Respondent(s)
Through :- Mr. G.S. Thakur, Advocate for R-3
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
There is no representation on behalf of petitioner. Objections have already been filed by respondents. As per status report, IO has proved offences punishable under Section 498-A IPC against the accused person, namely, Jimmy Charak S/o Ashok Charak and offences punishable under Sections 498-A and 109 IPC against the accused persons, namely, Ashok Kumar Charak, Veena Charak, Neha Ayush Parvani and Ayush Kamal Parvani.
Since nobody is appearing for the petitioner and in view of the status report filed, police has completed the investigation in the case and has proved the said offences against the petitioner as well as other accused. Therefore, this petition is dismissed for non-prosecution.
(Vinod Chatterji Koul) Judge Jammu:
26.07.2022 Angita